COURT ARCHIVE

Madhya Pradesh High Court judgments, 1994

481 judgments · page 9 of 25

High Courts22 Aug 1994Dismissed

Raghuversinh Sisodia Vs Ramchandra

Madhya Pradesh High Court · (1995) CriLJ 592

Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 13(2), 7(1), 9A

High Courts22 Aug 1994Dismissed

Prabhudas Kishoredas Tobacco Products Ltd. and Another Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1994) ILR (MP) 307 : (1995) 40 MPLJ 876 : (1995) MPLJ 876

Constitution of India, 1950 — Article 21, 246(1) , 301, 304Madhya Pradesh Municipalities Act, 1961 — Section 341, 341(1)

High Courts19 Aug 1994Allowed

T. Martibai Vs Kamal Puri and Others

Madhya Pradesh High Court · (1995) ACJ 774

Limitation Act, 1963 — Section 5

High Courts19 Aug 1994Allowed

Khitai Bhurelal Patel Vs State of M.P.

Madhya Pradesh High Court · (1995) 40 MPLJ 1017 : (1995) MPLJ 1017

Criminal Procedure Code, 1973 (CrPC) — Section 465Prevention of Food Adulteration Act, 1954 — Section 16(1), 16A, 20(1), 7, 7(1)

High Courts19 Aug 1994Allowed

Khitai Vs The State of M.P.

Madhya Pradesh High Court · (1995) CriLJ 3244 : (1994) ILR (MP) 483 : (1995) JLJ 542

Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 448Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16(1), 16A, 20(1)

High Courts18 Aug 1994

State of Madhya Pradesh and Another Vs Smt. Jyoti Kaul and Others

Madhya Pradesh High Court · (1995) ACJ 608 : AIR 1995 MP 108

Motor Vehicles Act, 1939 — Section 110B

High Courts17 Aug 1994Dismissed

Prakash Vs State of M.P.

Madhya Pradesh High Court · (1995) CriLJ 869

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 207, 309(2), 344, 439

High Courts17 Aug 1994Dismissed

Prakash Rustam Vs State of M.P.

Madhya Pradesh High Court · (1995) 40 MPLJ 799 : (1995) MPLJ 799

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439

High Courts17 Aug 1994

M.P.S.R.T.C. and Another Vs Narain Singh Rathore and Others

Madhya Pradesh High Court · (1994) JLJ 648 : (1995) 1 LLJ 899 : (1994) 2 MPJR 234 : (1994) 39 MPLJ 959 : (1994) MPLJ 959

Madhya Pradesh Employment (Standing Order) Act, 1961 — Section 7Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)

High Courts17 Aug 1994Allowed

Shail Kumari Gupta and Others Vs Dinesh Singh and Others

Madhya Pradesh High Court · (1995) 40 MPLJ 524 : (1995) MPLJ 524

Motor Vehicles Act, 1939 — Section 110D, 96(2)

High Courts17 Aug 1994Dismissed

Labour Court Bar Association and Another Vs Government of M.P. and Others

Madhya Pradesh High Court · (1995) JLJ 130

Constitution of India, 1950 — Article 14, 16, 226, 227, 351Madhya Pradesh Industrial Relations Act, 1960 — Section 8

High Courts12 Aug 1994

Shiva Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) 2 MPJR 257

Penal Code, 1860 (IPC) — Section 376

High Courts12 Aug 1994Dismissed

The Oriental Fire and General Insurance Co. Ltd. Vs Ram Singh and Others

Madhya Pradesh High Court · (1995) ACJ 26 : AIR 1995 MP 171 : (1995) JLJ 342 : (1995) 40 MPLJ 139 : (1995) MPLJ 139

Insurance Act, 1938 — Section 45Motor Vehicles (Third Party Insurance) Rules, 1946 — Rule 1Motor Vehicles Act, 1939 — Section 110B, 110D, 95, 96

High Courts11 Aug 1994

Jhelaram Vs Bhopraj and Others

Madhya Pradesh High Court · (1995) JLJ 32

Arbitration Act, 1940 — Section 18, 27, 3Arbitration Rules, 1940 — Rule 6, 7

High Courts11 Aug 1994Allowed

Suresh Chandra Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1995) 80 ELT 503

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B(1), 42, 42(1), 8C

High Courts11 Aug 1994

Saroj Bai Jain Vs Jai Kumar Jain

Madhya Pradesh High Court · (1994) 2 MPJR 220 : (1994) 39 MPLJ 928 : (1994) MPLJ 928 : (1995) 1 RCR(Criminal) 179

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 397

High Courts11 Aug 1994Dismissed

Feran Singh and Others Vs State

Madhya Pradesh High Court · (1995) 1 DMC 94

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 306

High Courts11 Aug 1994Dismissed

Saroj Bai Vs Jai Kumar Jain

Madhya Pradesh High Court · (1995) 2 DMC 589 : (1994) JLJ 725

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 397

High Courts10 Aug 1994Partly Allowed

M.P. State Road Transport Corporation Vs Vaijanti and Others

Madhya Pradesh High Court · (1994) 2 ACC 604 : (1995) ACJ 560 : AIR 1995 MP 122

Motor Vehicles Act, 1939 — Section 110A, 110B

High Courts09 Aug 1994Dismissed

Rajendra Bissani Vs Union of India (UOI)

Madhya Pradesh High Court · (1995) 77 ELT 68

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 226, 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 164, 245(2), 438, 439, 491